Section 55 in The Maharashtra District Planning Committee (Election) Rules, 1999
55. [ Declaration of result. [Rule 55 was substituted for the original by G. N. of 5.5.2000.]
(1)The Returning Officer shall, after recording the valid votes of each candidate, category wise declare the names of the elected candidates in the following sequence, namely :-(a)Scheduled Caste (Women);(b)Scheduled Caste;(c)Backward Class of Citizens (Women);(d)Backward Class of Citizens;(e)Scheduled Tribes;(f)General (Women);(g)General.(2)In case, equal votes are obtained by two or more candidates, the name of the elected candidate shall be declared by drawing lots,(3)A woman candidate belonging to any reserved category shall be eligible to contest the election to a general seat reserved for a woman candidate.(4)A candidate belonging to any reserved category shall be eligible to contest the election to a general seat.(5)In case of non-availability of a woman candidate belonging to a particular category, the seat reserved for that category shall be allotted to a male candidate belonging to that category.(6)In case of non-availability of an eligible candidate to fill in a seat reserved for any category, then such seat shall be treated as a seat belonging to the general category.]
